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[Cites 0, Cited by 0] [Section 80] [Entire Act]

Union of India - Subsection

Section 80(1) in The Coal Mines Regulations, 2011

(1)Where it is intended to bring into use of any new winding installation for lowering and raising of persons, the owner, agent or manager shall, not less than 60 days before such use, give notice of his intension to the Chief Inspector in such form as may be specified by the Chief Inspector which shall contain detailed specifications of the installation.